- (1.) THE petitioner is an accused for the offence under Sections 25 (1-b)a, 26 and 35 of the Arms Act and he is in custody since 07. 06. 2008.
(2.) HEARD learned counsel for the petitioner and learned counsel for the State.
(3.) IT is submitted on behalf of the petitioner that no illicit fire arm was in fact recovered from the conscious possession of the petitioner and even otherwise, co-accused D. Hemand Babu, against whom allegations are identical as that of the petitioner, has been granted bail by an order passed by this Court in B. A. No. 5278 of 2008 and the petitioner also deserves the same privilege.;